JUDGEMENT
MAHESH CHANDRA TRIPATHI,J. -
(1.) Re. Delay condonation application.
(2.) For the reasons stated in the affidavit filed in support of the delay condonation application, the delay is condoned and application is allowed accordingly. Present trade tax revision is treated to have been filed well within time. Re. Trade Tax Revision
(3.) Heard learned counsel for the parties.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.